Waman Laxman Vaidya And Anr vs Richardson And Cruddas(1972) ...
2023 Latest Caselaw 2934 Bom

903-MCA-318-2023                                                                               1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                MISC. CIVIL APPLICATION NO. 318 OF 2023
                 IN WRIT PETITION NO. 256 OF 2005 (D)
 (Waman s/o Laxman Vaidya & Anr. Vs. Richardson & Cruddas (1972) Ltd. Government of
                             India undertaking & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions     Court's or Judge's orders.
and Registrar's Orders.

                                Shri Pushkar Ghare, Advocate for the applicants/
                                petitioners.

                                              CORAM : A.S. CHANDURKAR AND
                                                     M.W. CHANDWANI, JJ.

MARCH 24, 2023.

The applicants seek interest on the amount of arrears that has been granted to them pursuant to the judgment dated 6/1/2023. It is urged that since the claim of the applicants was not denied, there is no reason to deny them the benefit of interest on the said amount.

2] Issue notice to the non-applicants, returnable in four weeks.

3] Shri N.S. Deshpande, learned Deputy Solicitor General of India waives notice for non-applicant No.2.

                                              (JUDGE)                            (JUDGE)
                                Sumit